JAGANNADHA SWAMY ETC Vs. THOTA SIVA KUMARI

JUDGEMENT

(1.) Petition is filed under Article 227 of the Constitution of India This petition against the order dtd. 9/3/2023 dismissing I.A.No.297 of 2022 202 in O.S.No.121 of 2018 on the file of the court ourt of II Additional Junior Civil Judge, Guntur filed by the petitioner/5th defendant against the 1st respondent/plaintiff under Order VII, rule 11 of CPC to reject the plaint for want of statutory jurisdiction.

(2.) The case of the petitioner is briefly as follows:

(3.) The Respondents no.2 to 6/defendants no.1 to 4 and 6 did not choose to file counter and remained ex-parte before the trial Court.